(v) any trust (including any other legal obligation) or institution wholly for public religious purposes or wholly for public religious and charitable purposes, which may be notified 2 by the Central Government in the Official Gazette, having regard to the manner in which the affairs of the trust or institution are administered and supervised for ensuring that the income accruing thereto is properly applied for the objects thereof: Provided that the fund or trust or institution referred to in sub- clause (iv) or sub- clause (v) shall make an application in the prescribed form 3 and manner to the prescribed authority for the purpose of grant of the exemption, or continuance thereof, under sub- clause (iv) or sub- clause (v): Provided further that the Central Government may, Wore notifying the fund or trust or institution under sub- clause (iv) or sub- clause (v), call for such documents (including audited annual accounts) or information from the fund or trust or institution as it thinks necessary in order to satisfy itself about the genuineness of the activities of the fund or trust or institution and that Government may also make such inquiries as it may deem necessary in this behalf: Provided also that the fund or trust or institution referred to in sub- clause (iv) or sub- clause (v)-